High Courts07 Dec 2007
Ibrahim Vs Ismail and Another
Karnataka High Court · (2008) 2 KCCR 752
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 3 of 40
High Courts07 Dec 2007
Sanjay Alloys Private Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2008) 64 KarLJ 227
Karnataka Sales Tax Act, 1957 — Section 11(1)
High Courts05 Dec 2007Dismissed
Academy of General Education represented by the Registrar Sri K.K. Pai and Mahatma Gandhi Memorial College Trust represented by the President Dr. K. Mohandas Pal Vs Smt. B. Malini Mallya
Karnataka High Court · (2007) 12 KAR CK 0055
High Courts05 Dec 2007Allowed
The Management of Mangalore Chemicals and Fertilisers Ltd. Vs Sri Udaya Bhat
Karnataka High Court · (2008) 117 FLR 1138 : (2008) ILR (Kar) 251 : (2008) 4 KarLJ 353 : (2008) 1 KCCR 105 : (2008) 3 LLJ 657
Contract Act, 1872 — Section 17
High Courts05 Dec 2007Dismissed
H.R. Gopalakrishnaiah (since deceased by his Legal Representatives H.G. Keshava Murthy, H.G. Ranganatha, H.G. Nagaraja and H.G. Gopala represented by their G.P.A.) Vs The Land Tribunal and The Secretary to Government of Karnataka, Revenue Department
Karnataka High Court · (2008) ILR (Kar) 456 : (2008) 3 KarLJ 414 : (2008) 1 KCCR 358
Karnataka Land Reforms Act, 1961 — Section 4
High Courts04 Dec 2007
Vikas Electrical Service Vs Karnataka Electricity Board (Now Hubli Electricity Supply Company Limited)
Karnataka High Court · AIR 2008 Kar 88 : (2008) ILR (Kar) 1304 : (2008) 3 KarLJ 419 : (2008) 2 KCCR 122 SN
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Dec 2007Dismissed
Y.L. eServices Pvt. Ltd. Vs Silverline Business and Tech Park Pvt. Ltd. and Mfar Holding Pvt. Ltd.
Karnataka High Court · AIR 2008 Kar 127 : (2008) ILR (Kar) 549 : (2008) 4 KarLJ 259 : (2008) 1 KCCR 363
Arbitration and Conciliation Act, 1996 — Section 11 (5)
High Courts04 Dec 2007Allowed
A.S. Chinnaswamy Raju (HUF) Vs The Assistant Commissioner of Income Tax (Inv.)
Karnataka High Court · (2008) 215 CTR 168 : (2008) ILR (Kar) 1489 : (2008) 300 ITR 96 : (2008) 169 TAXMAN 181
Income Tax Act, 1961 — Section 254 (1), 254 (2)
High Courts04 Dec 2007
Patel and Sons, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2008) 64 KarLJ 322
Constitution of India, 1950 — Article 226Karnataka Tax on Entry of Goods Act, 1979 — Section 14(1)
High Courts04 Dec 2007Dismissed
M. Saravana@ K.D. Saravana Vs The State of Karnataka
Karnataka High Court · (2007) 12 KAR CK 0022
High Courts04 Dec 2007Dismissed
Srinivasa Gowda Vs H.J. Leelavathi
Karnataka High Court · (2008) 1 KarLJ 152 : (2008) 1 KCCR 302
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts04 Dec 2007Dismissed
Shankar M. Pujari Vs The Divisional Controller, North West Karnataka Road Transport Corporation, Bagalkot Division
Karnataka High Court · (2008) 118 FLR 340 : (2008) ILR (Kar) 970 : (2008) 3 KarLJ 592 : (2008) 3 LLJ 828
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts03 Dec 2007Allowed
Association of Physical Education Teachers Vs Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2008) ILR (Kar) 321 : (2008) 3 KarLJ 423 : (2008) 1 KCCR 109
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 2 (m), 21 (1) (xii)
High Courts03 Dec 2007Dismissed
Kempoji Rao Vs The Special Land Acquisition and Estate Officer and Another
Karnataka High Court · AIR 2008 Kar 54 : (2008) 1 KarLJ 140 : (2008) 1 KCCR 305
Land Acquisition Act, 1894 — Section 18 (3), 30, 31
High Courts03 Dec 2007
Sree Vinayaka Roadways Vs Deputy Commissioner of Commercial Taxes Debt Management-1, Bangalore Division
Karnataka High Court · (2008) 13 VST 436
Karnataka Value Added Tax Act, 2003 — Section 38 (5), 53 (12), 62 (1)
High Courts30 Nov 2007Allowed
Tukaram Sheshagiri Shanbhag since dead by L.Rs. (Ananth Tukaram Shanbhag and Others) Vs The Chairman, Gram Panchayath and The Secretary, Gram Panchayath
Karnataka High Court · (2008) 3 KarLJ 577
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Nov 2007Dismissed
Sri Narayan S. Bhat Vs The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 396 : (2008) 3 KarLJ 410
Karnataka Home Guards Act, 1962 — Section 11, 35 (2)
High Courts30 Nov 2007Allowed
Gujjala Hulagappa (since dead by L.Rs. Dodda Venkoba since deceased by his L.Rs. (G. Anasuyamma Venkoba, Gopalakrishna Gujjal, Prasad Gujjal Venkoba and G.V. Jayakumar Venkoba) Gujjala Sanna Venkoba, Gujjala Jayamma and Gujjala Saraswathimma) Vs Lakshmidevamma and Hussainamma since dead by L.Rs.
Karnataka High Court · (2009) 1 CivCC 109 : (2008) 3 KarLJ 479 : (2008) 1 KCCR 225
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts30 Nov 2007
Sri. Narayana S. Bhat Vs The State of Karnataka and Another
Karnataka High Court · (2008) 2 KCCR 818
Karnataka Home Guards Act, 1962 — Section 11Karnataka Home Guards Rules, 1963 — Rule 14A (2)
High Courts29 Nov 2007Allowed
Sri Gangadhar Baddi Vs Sri. Raghunathasa Magajikondi
Karnataka High Court · (2008) CriLJ 1006 : (2008) 4 KarLJ 279 : (2008) 1 KCCR 186
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)